SUNIL SHANKAR MOHITE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) 'Rejection of Petitioner's claim for ex-gratia compensation under the "Pradhan Mantri Garib Kalyan Yojana", in respect of death of his wife who died of Covid-19 while on duty as Health Worker (Nurse) at Police Hospital Sangli,' is the subject-matter of present petition.

(3.) Petitioner's wife - Late Rekha Mohite was appointed as Staff Nurse at the Civil Hospital Sangli on 28/7/2009. By an office order dtd.21/6/2016 she was transferred to the District Tuberculosis Center Sangli.